COURT ARCHIVE

Allahabad High Court judgments, 1959

317 judgments · page 13 of 16

High Courts17 Mar 1959Dismissed

Adarsh Bhandar, Aligarh Vs Sales Tax Officer, Aligarh

Allahabad High Court · AIR 1959 All 557 : (1959) 29 AWR 274 : (1959) 10 STC 364

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 104Constitution of India, 1950 — Article 226, 245, 254Uttar Pradesh Sales Tax (Validation) Act, 1958 — Section 4

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High Courts17 Mar 1959Allowed

Pt. Hazari Lal, Hatia Kanpur Vs Income Tax Officer, Dist. II (ii)

Allahabad High Court · AIR 1960 All 97 : (1960) 39 ITR 265

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 31(3), 34(3)

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High Courts17 Mar 1959Disposed Of

Sri Raj Sachdeva Vs Board of Revenue

Allahabad High Court · (1959) 03 AHC CK 0016

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High Courts16 Mar 1959Allowed

Kailash Chand Vs Union of India (UOI), Rly. Dept. New-Delhi

Allahabad High Court · AIR 1959 All 685

Constitution of India, 1950 — Article 133(1)

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High Courts16 Mar 1959Allowed

J.K. Cotton Spinning and Weaving Mills Co. Private Ltd., Kanpur Vs K.N. Singh and Others

Allahabad High Court · AIR 1959 All 724

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6E, 6E(1), 6F

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High Courts16 Mar 1959Disposed Of

Kundan Sugar Mills, Amroha Vs Indian Sugar Syndicate Ltd. and Others

Allahabad High Court · AIR 1959 All 540 : (1959) 29 AWR 336

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1

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High Courts13 Mar 1959Allowed

Lakshmiji Sugar Mills Co. Ltd., Maholi Vs Banwari Lal Tandon

Allahabad High Court · AIR 1959 All 546

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 6 Rule 17, Order 7 Rule 2Contract Act, 1872 — Section 213Limitation Act, 1908 — Article 61, 89

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High Courts13 Mar 1959Dismissed

Radha Kant Bhargava Vs State of U.P., Lucknow and Others

Allahabad High Court · AIR 1959 All 737

Constitution of India, 1950 — Article 226, 32Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F

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High Courts12 Mar 1959Allowed

Saghir Ahmad Molvi Hazir Ahmad Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1960 All 270

Constitution of India, 1950 — Article 311, 311(2)

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High Courts11 Mar 1959Allowed

Nawab Syed Hasan Ali Khan Vs Nawab Askari Begam

Allahabad High Court · AIR 1959 All 777

Arbitration Act, 1940 — Section 14, 39

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High Courts11 Mar 1959Allowed

Vikram Cotton Mills, Lucknow Vs Commissioner Sales Tax, U.P.

Allahabad High Court · AIR 1959 All 742 : (1960) 11 STC 120

Uttar Pradesh Sales Tax Act, 1948 — Section 3A

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High Courts11 Mar 1959Dismissed

Khanzaday Singh Vs State

Allahabad High Court · AIR 1960 All 190 : (1959) 29 AWR 405 : (1960) CriLJ 431

Criminal Procedure Code, 1898 (CrPC) — Section 32, 367, 367(5)Penal Code, 1860 (IPC) — Section 302, 396, 53

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High Courts10 Mar 1959Dismissed

Ram Swaroop and Others Vs G.D. Sahagal and Others

Allahabad High Court · AIR 1959 All 697

Constitution of India, 1950 — Article 226, 32Representation of the People Act, 1951 — Section 86, 86(1), 89

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High Courts10 Mar 1959

Jeet Mal Kapoor Trust and Others Vs The State of U.P.

Allahabad High Court · AIR 1959 All 702

Kanpur Urban Area Development Act, 1945 — Section 119(5), 29(2)Limitation Act, 1908 — Section 29, 5

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High Courts09 Mar 1959Allowed

Mohd. Azimuddin Ashraf and Others Vs State of U.P. and Others

Allahabad High Court · AIR 1959 All 459 : (1959) 29 AWR 660

Civil Procedure Code, 1908 (CPC) — Section 137(2)

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High Courts09 Mar 1959Dismissed

Sri Sheonath Prasad Vs City Magistrate, Varanasi and Others

Allahabad High Court · AIR 1959 All 467 : (1959) 29 AWR 595 : (1959) CriLJ 912

Civil Procedure Code, 1908 (CPC) — Section 141, 6Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 146(1)

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High Courts09 Mar 1959

Kanodia Brothers Vs S.S. Seth, Income Tax Officer

Allahabad High Court · AIR 1959 All 705 : (1960) 39 ITR 228

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 32, 37(2)

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High Courts07 Mar 1959Dismissed

Panna Lal and Others Vs The Collector, Etah

Allahabad High Court · AIR 1959 All 576 : (1959) 29 AWR 350

Land Acquisition Act, 1894 — Section 18

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High Courts05 Mar 1959Disposed Of

District Board, Allahabad Vs S. Tahir Husain and Others

Allahabad High Court · AIR 1959 All 572

Allahabad High Court Rules, 1952 — Rule 26Civil Procedure Code, 1908 (CPC) — Order 45 Rule 3(1), 109, 110Constitution of India, 1950 — Article 132, 133, 133(1), 226

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High Courts05 Mar 1959Partly Allowed

Bhawani Prasad Vs Smt. Surendra Bala and Another

Allahabad High Court · AIR 1960 All 126

Succession Act, 1925 — Section 59, 62

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